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Debts Recovery Appellate Tribunal judgments

2,242 judgments · page 80 of 113

Tribunals and Commissions20 Sept 2019Disposed of

Poonam Singh & Anr Vs Corporation Bank & Ors

Debts Recovery Appellate Tribunal · (2019) 09 DRAT CK 0003

Securitisation and Reconstruction of Financial Assets and Enforcement of Securities Interest Act, 2002 — Section 13(2), 17(1)Transfer of Property Act, 1882 — Section 91, 92
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Tribunals and Commissions19 Sept 2019Dismissed

Dotline Graphics Vs Bank Of Maharashtra And Ors

Debts Recovery Appellate Tribunal · (2019) 09 DRAT CK 0013

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(8)Transfer Of Property Act, 1882 — Section 60
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Tribunals and Commissions16 Sept 2019Allowed

Punjab National Bank And Ors Vs Ms. Shalini Gupta And Ors

Debts Recovery Appellate Tribunal · (2019) 09 DRAT CK 0009

Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 17, 17(1)
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Tribunals and Commissions29 Aug 2019Allowed

Mukesh Aggarwal And Ors Vs M/s Punjab National Bank And Ors

Debts Recovery Appellate Tribunal · (2019) 08 DRAT CK 0012

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Securities Interest Act, 2002 — Section 2(zf), 13(1), 13(2), 13(3), 13(4), 13(8), 17, 17(1), 17(2), 17(3), 17(4), 18, 29(zc), 31Transfer Of Property Act, 1882 — Section 69, 69ASecurity Interest (Enforcement) Rules, 2002 — Rule 8, 8(1), 8(2), 8(3), 8(4), 8(5), 8(6), 9, 9(1)
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Tribunals and Commissions27 Aug 2019Allowed

ICICI Bank Ltd Vs Shri Amba Merchants (P) Ltd And Ors

Debts Recovery Appellate Tribunal · (2019) 08 DRAT CK 0011

Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19, 19(20)Code Of Civil Procedure, 1908 — Order 1 Rule 10Constitution Of India, 1950 — Article 226
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Tribunals and Commissions23 Aug 2019Allowed

Kajal Aggarwal And Ors Vs Renu Jain And Ors

Debts Recovery Appellate Tribunal · (2019) 08 DRAT CK 0010

Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19, 30, 30(1)Income Tax Rules, 1962 — Rule 60, 61
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Tribunals and Commissions20 Aug 2019Allowed

Punjab National Bank Vs M/s Modipon Ltd And Ors

Debts Recovery Appellate Tribunal · (2019) 08 DRAT CK 0009

Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19(25), 22, 22(1), 25, 26(2), 27(1), 27(2), 28Insolvency And Bankruptcy Code, 2016 — Section 7Code Of Civil Procedure, 1908 — Section 148, 151
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Tribunals and Commissions13 Aug 2019Allowed

Punjab National Bank Vs Mr. Chander Prakash Pableja

Debts Recovery Appellate Tribunal · (2019) 08 DRAT CK 0007

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Securities Interest Act, 2002 — Section 13(2), 13(4), 17, 17(1)Constitution Of India, 1950 — Article 226
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Tribunals and Commissions09 Aug 2019Dismissed

Jethlal Kanji Karia And Ors Vs Citibank N.A. And Ors

Debts Recovery Appellate Tribunal · (2019) 08 DRAT CK 0013

Code Of Civil Procedure, 1908 (CPC) — Order 21 Rule 89Recovery Of Debts And Bankruptcy, Insolvency Resolution And Bankruptcy Of Individuals And Partnership Firms Act, 1993 — Section 29, 30Second Schedule To Income Tax Act, 1961 — Section 60, 63, 63(2)
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Tribunals and Commissions07 Aug 2019Dismissed

Central Bank Of India Vs Raj Kumar Arora And Ors

Debts Recovery Appellate Tribunal · (2019) 08 DRAT CK 0006

Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 17, 19, 19(25), 20, 22(1), 22, 22(2)(e), 26(1), 29, 30Debts Recovery Tribunal (Procedure ) Rules, 1993 — Rule 4, 5A, 5A(1)Code Of Civil Procedure, 1908 — Order 21 Rule 90, Order 38 Rule 11, Order 41 Rule 27, Order 47, Rule 1
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Tribunals and Commissions01 Aug 2019Dismissed

M/s SidhaNeelkanth Paper Industries Pvt. Ltd. And Ors Vs Andhra Bank And Ors

Debts Recovery Appellate Tribunal · (2019) 08 DRAT CK 0004

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Securities Interest Act, 2002 — Section 13(2), 13(4), 17(1)National Highways Act, 1956 — Section 3A(1), 3A(2)Code Of Civil Procedure, 1908 — Section 48, Order 21 Rule 89, Order 21 Rule 90
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Tribunals and Commissions09 Jul 2019Allowed

STCI Finance Ltd Vs Mr. Lt. Col. (Retd.) H.S. Bedi And Ors

Debts Recovery Appellate Tribunal · (2019) 07 DRAT CK 0006

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 13(9), 14, 17, 17(1)Arbitration & Conciliation Act, 1996 — Section 34Securities And Exchange Board Of India (Depositories And Participants) Regulations, 1996 — Section 58(8)
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